Abdul Matin vs The State Of Rajasthan ...
2026 Latest Caselaw 624 Raj

Rajasthan High Court - Jodhpur

Abdul Matin vs The State Of Rajasthan ... on 15 January, 2026

[2026:RJ-JD:2627]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Writ Contempt No. 1195/2025

Abdul Matin S/o Abdul Gaffar, Aged About 56 Years, R/o Sakina
Colony, Jodhpur.
                                                                      ----Petitioner
                                      Versus
1.       The State Of Rajasthan, Through Principal Secretary,
         Department Of Education, Government Of Rajasthan,
         Jaipur.
2.       Shri Krishan Kunal, Principal Secretary, Department Of
         Education, Government Of Rajasthan, Jaipur.
3.       Shri Sitaram Jat, The Director, Secondary Education,
         Rajasthan, Bikaner.
4.       Shri   Matadin      Meena,        The      Director,      Minority   Affairs
         Department, Government Of Rajasthan, Jaipur.
5.       Shri Satyendra Singh Kardam, The District Minority
         Welfare Officer, Minority Affairs Department, Jodhpur,
         Rajasthan.
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Dinesh Kumar Ojha
For Respondent(s)           :     Mr. Sandeep Soni for Mr. B.L. Bhati



          HON'BLE MR. JUSTICE MUKESH RAJPUROHIT

Judgment / Order

15/01/2026

Learned counsel for the respondents submits that compliance

report has already been filed along with the order dated

30.12.2025. It is submitted that order under contempt has been

complied with.

Learned counsel for the petitioner submits that although the

subsequent order dated 12.08.2025 was kept in abeyance vide

order dated 30.12.2025 (Annx-CR/1) and in pursuance to thereof,

(Uploaded on 16/01/2026 at 11:54:29 AM)

[2026:RJ-JD:2627] (2 of 2) [WCP-1195/2025]

petitioner has joined deputed post but monetary benefit of said

period has not been paid to him till date. It is also submitted that

the petitioner has already submitted his representation to this

effect.

Learned AAG has assured that in case, any such

representation is filed by the petitioner, the same will be positively

decided within four weeks.

In view of the above, the present contempt petition is

dismissed. Rule is discharged. However, if the representation of

the petitioner is not decided within stipulated period, he will be at

the liberty to revive this contempt petition.

(MUKESH RAJPUROHIT),J 226-Taruna/-

(Uploaded on 16/01/2026 at 11:54:29 AM)

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